Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40A] [Entire Act] Bombay Presidency - Subsection Section 40A(5) in Bombay Primary Education Act, 1947 (5)The Director or the authorized officer may while recognizing a school, impose such of the prescribed conditions on the management of the school as he thinks fit.
